VIVEK GOEL Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY way of this petition under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, 'the Code'), petitioners, the accused in First Information Report (for short, 'FIR') No. 270 dated 25.08.2012 (Annexure P -1) recorded under Sections 406, 498A, 315, 323, 506, 376, 511 and 120B of the Indian Penal Code, 1860, (for short, 'the IPC) at Police Station, Sector 5, Panchkula, District Panchkula, seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No. 2, as evidenced by the compromise deed dated 20.01.2014 (Annexure P -2).

(2.) VIDE order dated 04.03.2014, learned trial Court was asked to record statements of the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. The learned Additional District & Sessions Judge, Panchkula has submitted a report dated 27.03.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.

(3.) AS per compromise deed dated 20.01.2014 (Annexure P -2) both the parties have decided to resolve their dispute. Both the parties are living separately from each other since May, 2012 and shall move a petition seeking decree of divorce by way of mutual consent.